SURESH LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Suresh Lal @ Suresh Pal son of Ranjit Lal, resident of Sanitary Area, Neelokheri, District Karnal (Haryana) was convicted and sentenced by the Court of Judicial Magistrate Ist Class, Jalandhar, in case FIR No. 52 dated 21.11.1995 registered at Police Station Division No. 5, Jalandhar, under Sections 279,337 and 338 IPC.

(2.) THE petitioner was convicted by the Court of Judicial Magistrate 1st Class, Jalandhar, to undergo rigorous imprisonment for three months and to pay a fine of Rs. 500/ -, in default of payment of fine, to further undergo simple imprisonment for one month under Section 279 IPC. Similarly, he was sentenced to undergo rigorous imprisonment for three months and to pay a fine of Rs. 500/ -, in default of payment of fine, to further undergo simple imprisonment for one month under Section 338 IPC. He was also convicted under Section 337 IPC to undergo rigorous imprisonment for two months.

(3.) THE prosecution version stated in the FIR is that on 20.11.1995 at about 10.00 A.M., Shashi Kataria along with her husband, namely, V.P. Kataria were going from their house to Harbans Nagar in their car in order to bring their mother from there. Car was driven by V.P. Kataria. They were returning back with the mother of Shashi Kataria to their residence and when they came over to the main road and reached near their house, a car bearing Registration No. DNB -1481, blue coloured being driven by a Hindu boy suddenly came from the telephone centre at a very high speed without blowing any horn.